Sanjay Prakash Jain vs The State Of Telangana Through Insp, ...
2026 Latest Caselaw 249 Tel

Telangana High Court

Sanjay Prakash Jain vs The State Of Telangana Through Insp, ... on 1 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                   HYDERABAD
     THE HONOURABLE SMT. JUSTICE K. SUJANA

           CRIMINAL PETITION No.4268 of 2026

                       DATE: 01.04.2026

Between:
Sanjay Prakash Jain.             ...Petitioner/Accused No.5

                             AND
The State of Telangana,
Rep. by its Public Prosecutor,
High Court at Hyderabad,
Through INSP, ADMIN (DD),
Hyderabad.                         ...Respondent/Complainant


                          ORDER

This Criminal Petition is filed under Section 482 of

the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short

'BNSS') by the petitioner/accused No.5 seeking to enlarge

him on anticipatory bail in the event of his arrest in

connection with Crime No.179 of 2024 of INSP, ADMIN

(DD), Hyderabad, registered for the offences punishable

under Sections 406 and 420 read with 120b of the I.P.C.

2. Heard Sri Abhilash Sontake, learned counsel for

the petitioner and Sri M. Ramachandra Reddy, learned

Additional Public Prosecutor appearing for the respondent-

State.

3. Without going into the merits of the case, since

the punishment prescribed for the offences alleged against

the petitioner is less than seven (07) years, this Court

deems it appropriate to direct the petitioner to appear

before the Investigating Officer on or before 15.04.2026

between 11:00 a.m. and 05:00 p.m. and in turn, the

Investigating Officer is directed to follow the procedure laid

down under Section 35 (3) of BNSS (previously Section 41-A

of Cr.P.C.) and also the guidelines formulated by the

Hon'ble Supreme Court in Arnesh Kumar v. State of

Bihar 1 scrupulously. However, the petitioner shall submit

his defence and co-operate with the Investigating Officer as

and when required by furnishing information and produce

all relevant documents/material required for the purpose of

the investigation and the Investigating Officer shall consider

the same before filing appropriate report before the learned

Magistrate concerned.

(2014) 8 SCC 273

4. Accordingly, the Criminal Petition is disposed

of.

Miscellaneous applications, if any pending, shall also

stand closed.

_______________ K. SUJANA, J

Date: 01.04.2026 YVL

THE HONOURABLE SMT JUSTICE K. SUJANA

CRIMINAL PETITION No.4048 of 2026

Date: 30.03.2026 YVL